HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- MISC. BENCH No. - 3768 of 2012 Petitioner :- Sahnawaz Respondent :- State Of U.P. Thru Secy. Deptt Of Home And Others Petitioner Counsel :- Akhand Pratap Singh Respondent Counsel :- Govt. Advocate Hon'ble Imtiyaz Murtaza,J.
Hon'ble Vishnu Chandra Gupta,J.
Heard learned counsel for the petitioner and also learned A.G.A. appearing for the State.
We have been taken through the allegations contained in the F.I.R. and the material on record.
Issue notice to respondent no.3 who may file counter affidavit within four weeks. Learned A.G.A. may also file counter affidavit within the same period. Rejoinder affidavit may thereafter be filed within two weeks.
List this matter after expiry of the aforesaid period.
Till the next date of listing or till submission of charge sheet whichever is earlier, the arrest of the petitioner, namely, Sahnawaz, who is involved in case crime no. 167/2012 under Sections 386/342/323/504/506/382 of I.P.C. and Section 22 of Sahukari Adhiniyam, P.S.-Hazratganj, District-Lucknow shall remain stayed of course subject to the restraint that the petitioners shall fully cooperate with the investigation and shall appear as and when called upon to assist in the investigation.
Order Date :- 16.5.2012 S. Kumar